BANSHI LAL Vs. PURAN MAL AND ORS.

JUDGEMENT

(1.) The learned counsel for both the sides agreed for final disposal of the appeal at admission stage. Heard learned counsel for the parties.

(2.) This appeal has been preferred on behalf of injured-appellant Banshi Lal for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Sambhar Lake, Jaipur vide judgment dated 28.10.2003 whereby a sum of Rs. 60,000/- by way of compensation was awarded to the injured for the injuries caused in the accident resulting in 5.40% disability.

(3.) The challenge in the appeal pertains to quantum of compensation only.